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[Cites 0, Cited by 0] [Section 45ZC] [Entire Act]

Union of India - Subsection

Section 45ZC(1) in The Banking Regulation Act, 1949

(1)Where any person leaves any article in safe custody with a banking company, such person may nominate, in the prescribed manner, one person to whom, in the event of the death of the person leaving the article in safe custody, such article may be returned by the banking company.